High Courts05 Nov 1999
Syed Javed Ahmad Bihaqi Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 1 SCT 570
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 2 of 10
High Courts02 Nov 1999
University of Jammu Vs Mohd.Akram etc
Jammu And Kashmir High Court · AIR 2000 J&K 61
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts01 Nov 1999
Mohammad Frooq Mir Vs State
Jammu And Kashmir High Court · (2000) 1 SCT 615
Constitution of India, 1950 — Article 226
High Courts22 Oct 1999
Vipen Seth Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2002) 4 SCT 103
High Courts21 Oct 1999
State of J & K Vs Hassan Rather
Jammu And Kashmir High Court · (2000) SriLJ 50 : (2000) 1 SriLJ 50
Jammu and Kashmir Consumer Protection Act, 1987 — Section 164Jammu and Kashmir Evidence Act, 1977 — Section 18, 27, 3
High Courts18 Oct 1999Dismissed
Harpreet Hosiery Rehari Vs Nitu Mahajan
Jammu And Kashmir High Court · (2001) 1 CivCC 222 : (2000) CriLJ 3625 : (2001) 1 RCR(Criminal) 20
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Ranbir Penal Code, 1989 — Section 420
High Courts18 Oct 1999
Union of India Vs Pushpandadan Naik
Jammu And Kashmir High Court · (2000) KashLJ 396 : (2001) 4 SCT 82
High Courts14 Oct 1999
Union of India Vs Mohammad Ashra Thakar
Jammu And Kashmir High Court · (1999) 2 SriLJ 548
Jammu and Kashmir Consumer Protection Act, 1987 — Section 6Post Office Act, 1898 — Section 6
High Courts14 Oct 1999
Ab.Hamid Bhat Vs State of J&K and Others
Jammu And Kashmir High Court · (1999) SriLJ 511 : (1999) 2 SriLJ 511
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226Jammu and Kashmir General Clauses Act, 1977 — Section 21
High Courts14 Oct 1999
Union of India and others Vs Mohammad Ashraf and Others
Jammu And Kashmir High Court · (2000) KashLJ 67
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts13 Oct 1999Allowed
Irshad Kohli Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2000) CriLJ 3623
Constitution of India, 1950 — Article 38, 39Enemy Agents Ordinance Act, 2005 — Section 27, 29, 3, 30Jammu and Kashmir Children Act, 1970 — Section 2(9), 3, 8
High Courts13 Oct 1999
R.N.Sharma Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 1071 : (2000) SriLJ 382 : (2000) 2 SriLJ 382
Civil Services Regulations, 1956 — Article 45D, 52Constitution of India, 1950 — Article 226
High Courts07 Oct 1999
State Vs Ajit Singh alias Chati
Jammu And Kashmir High Court · (2000) 2 SriLJ 489 : (2000) SriLJ 489
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15
High Courts06 Oct 1999
Y.S.Nagar, Major, IC-39976A 9 Mtn.Division I and F.S.Coyand Others Vs Union of India and Others
Jammu And Kashmir High Court · (1999) SriLJ 533 : (1999) 2 SriLJ 533
Army Act, 1950 — Section 125, 126Constitution of India, 1950 — Article 14, 21Constitution of Jammu and Kashmir, 1956 — Section 104, 113
High Courts06 Oct 1999
J & K T.D.C.through its Secretary Vs Ennbee Store
Jammu And Kashmir High Court · (1999) 2 SriLJ 582
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 17Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts01 Oct 1999
Suram Chand Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 708
Constitution of India, 1950 — Article 14, 16, 21
High Courts28 Sept 1999
Parvez Ahmad Shah Vs State of J & K
Jammu And Kashmir High Court · (2000) 1 SCT 1111
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 3
High Courts28 Sept 1999
Mukhtar Ahmad Dar Vs State of J & K
Jammu And Kashmir High Court · (2000) 1 SCT 571
Constitution of India, 1950 — Article 14, 16
High Courts23 Sept 1999
Sakhi Mohd. Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 376
Jammu and Kashmir Evidence Act, 1977 — Section 3Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5
High Courts10 Sept 1999
State Vs Abdul Majid Dar
Jammu And Kashmir High Court · (2000) 2 SriLJ 614 : (2000) SriLJ 614
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 196, 197, 403Ranbir Penal Code, 1989 — Section 121, 121A